P CHOKKAMMAL Vs. COMMISSIONER CHENNAI CORPORATION

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents 1 and 2 to dispose of petitioner's representation dated 18.9.2010 sent to the respondents 1 and 2 within the time frame fixed by this Court.

(2.) MR.V.Bharathidasan, learned counsel takes notice on behalf of the respondents 1 and 2. In view of the order to be passed in the writ petition, the notice to the third respondent is dispensed with. By consent of both parties, the writ petition is taken up for disposal.